Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 6 in The Maharashtra Civil Courts (Enhancement of Pecuniary Jurisdiction and Amendment) Act, 1977

6. Amendment of section 20 of Act XV of 1882.

- In section 20 of the Presidency Small Causes Courts Act, for the words "three thousand rupees", at both places where they occur, the words "ten thousand rupees" shall be substituted.